BINEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 246 of 2019

(2.) The appeal questions the correctness of the judgement of the learned Single Judge dated 9th of October, 2018 contending that the learned Single Judge appears to have overlooked the facts stated by the appellant-petitioner in I.A. No.4604 of 2017 and, therefore, has erroneously relegated the appellant to approach the Registrar of the Co-operative Societies, Bihar for redressal of grievances.

(3.) We have examined the records and we find that I.A. No.4604 of 2017 was filed by the appellant-petitioner bringing on record the order of the Registrar dated 3rd of May, 2017 whereby the Registrar had refused to dissolve the management. This order was on record on the date when the impugned judgement was passed.